Section 33 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
33. Probation.
(1)All appointments to the service by direct recruitment, promotion and promotion by limited competitive examination, shall be on probation for a period of two years.(2)The period of probation may be extended by the appointing authority on the recommendation of the High Court by such period not exceeding a further period of two years.(3)At the end of the period of probation or the extended period of probation, the appointing authority shall, in consultation with the High Court, consider the suitability of the person so appointed or promoted to hold the post to which he or she was appointed or promoted, and -(i)if it decides that he or she is suitable to hold the post to which he or she was appointed it shall, as soon as possible, issue an order declaring him or her to have satisfactorily completed the period of probation and such an order shall have effect from the date of expiry of period of probation including the extended period, if any; or(ii)if it considers that the person is not suitable to hold the post to which he or she was appointed or promoted, as the case may be, it shall, by order,-(a)if he or she is a promotee revert him or her to the post which he or she had held prior to his or her promotion; and(b)if he or she is a direct recruit, discharge him or her from service.(4)A person shall not be considered to have satisfactorily completed the period of probation, unless a specific order to that effect is passed and any delay in passing such an order shall not entitle the person to be deemed to have satisfactorily completed the period of probation.(5)After satisfactory completion of period of probation a person shall be confirmed, by an order in writing, against available substantive vacancy.Explanation - Declaration of satisfactory completion of probation would not automatically entitle a person for confirmation.
